Supreme Court - Daily Orders
Madhya Pradesh State Agro Industries ... vs M/S Murliwala Agrotech Pvt. Ltd. on 7 November, 2022
Bench: Chief Justice, Bela M. Trivedi
ITEM NO.18 COURT NO.1 SECTION IV-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) Dy. 30900/2022
(Arising out of impugned final judgment and order dated 18-08-2022
in RP No. 718/2022 07-05-2022 in AC No. 98/2021 passed by the High
Court Of M.P. Principal Seat At Jabalpur)
MADHYA PRADESH STATE AGRO INDUSTRIES
DEVELOPMENT CORPORATION LTD. ETC. Petitioner(s)
VERSUS
M/S MURLIWALA AGROTECH PVT. LTD. & ANR. ETC. Respondent(s)
(FOR ADMISSION and I.R. and IA No.155724/2022-CONDONATION OF DELAY
IN FILING and IA No.155726/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 07-11-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. D.S. Parmar, Adv.
Mrinal Gopal Elker, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We see no reason to interfere. The Special Leave Petitions are dismissed.
Pending applications, if any, shall stand disposed of.
(INDU MARWAH) (VIRENDER SINGH) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by SONIA BHASIN Date: 2022.11.09 17:01:06 IST Reason: